Contract Labour (Regulation And Abolition) (Karnataka) (Amendment) Rules, 2024

[29th November 2024]

PREAMBLE

Whereas the draft of the Contract Labour (Regulation and Abolition) (Karnataka) Rules, 2024 was published in Notification No. LD 219 LET 2023, dated: 16.10.2024 in part IVA No.PR1407 of the Karnataka Gazette dated: 21.10.2024, as required by sub-section (1) of section 35 of the Contract Labour (Regulation and Abolition) Act, 1970 (Central Act 37 of 1970) inviting objections or suggestions from all the persons likely to be affected there by within fifteen days from the date of its publication in the official Gazette.

And whereas the said Gazette was made available to the public on 21.10.2024.

And whereas no objections and suggestions received in this behalf within the prescribed time limit.

Now, therefore, in exercise of the powers conferred by section 35 of the Contract Labour (Regulation and Abolition) Act, 1970 (Central Act 37 of 1970) the Government of Karnataka hereby makes the following rules, namely:-

Rule 1. Title and commencement.

(1)     These rules may be called the Contract Labour (Regulation and Abolition) (Karnataka) (Amendment) Rules, 2024.

(2)     They shall come into force from the date of their final publication in the Official Gazette.

Rule 2. Amendment of rule 26.

In the Contract Labour (Regulation and Abolition) (Karnataka) Rules, 1974 (hereinafter referred to as the said rules), in rule 26,-

(i)       for columns and rows of sub-rule (1), the following shall be substituted, namely:

(ii)      for columns and rows in sub-rule (2), the following shall be substituted, namely:-

Rule 3. Amendment of rule 32.

In rule 32 of the said rules,-

(i)       for columns and rows in sub-rule (6) the following shall be substituted namely:-

(ii)      for columns and rows in sub-rule (7), the following shall be substituted namely:-